GUMMADI SUBBA RAO Vs. TAHSILDAR, IRAGAVARAM MANDAL

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India to issue Writ of Mandamus declaring the action of respondent No. 1 in issuing the notice in Roc. No. 3129/2019/A, dated 24.12.2019 as illegal, arbitrary and violative of Articles 14, 21 and 300-A of the Constitution of India, consequently to set aside the same.

(2.) It is the case of the petitioner that the petitioner is the absolute owner of Ac.0.71 cents in Sy. No. 801/2A of Relangi Village, West Godavari District. The petitioner acquired an extent of Ac.0.21 cents by registered sale deed dated 30.07.1965 and an extent of Ac.0.50 cents by another registered sale deed dated 03.02.1967. Thus, the petitioner became absolute owner by purchase under two different sale deeds for different extents. The land in Sy. No. 801/2 of Relangi Village is sub-divided as RS. No. 801/2 and 2A.

(3.) On the application of the petitioner for permission to construct a poultry shed in the said land, the Relangi Gram Panchayat accorded permission vide proceedings dated 13.11.1988 in BLR No. 23. Thus, the petitioner is running a poultry farm for his livelihood till date.